VINODBHAI JIVANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of Rule on behalf of respondents-State.

(2.) By this petition, the petitioner is assailing the communication dtd. 20/11/2021 issued by the respondent No.5 and communication dtd. 31/8/2021 issued by the same respondent.

(3.) Further, direction is sought on the respondent- authorities to allow the application dtd. 3/8/2021 made by the petitioner to the respondent No.5, requesting to register and mutate the lis pendens in the revenue records.